LexANIL K.NARENDRAN, P.N.RAVINDRAN
183 recorded High Court judgment(s) · 2014–2016
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 183 |
Disposal nature
| DISPOSED OF | 71 |
| DISMISSED | 48 |
| ALLOWED | 20 |
| CLOSED | 14 |
| DISMISSED AS WITHDRAWN | 10 |
| DISMISSED AS NOT PRESSED | 8 |
| SETTLED | 5 |
| REJECTED | 3 |
Recent judgments
- ARUN T.A v. THE STATE POLICE CHIEF (LAW AND ORDER) — Kerala High Court (2016-12-23)
- NADEEM MOHAMMED v. THE PRINCIPAL — Kerala High Court (2016-12-23)
- SASIDHARAN PILLAI v. DISTRICT POLICE CHIEF, KOLLAM — Kerala High Court (2016-12-23)
- CHAKKIIPARAMBATH ABDUL RASHEED v. CHENAKKAL JUMA-ATH PALLI PARIPALANA COMMITTEE — Kerala High Court (2016-02-23)
- S.DHARMARAJ v. JOSE V.MANJOORAN — Kerala High Court (2015-10-07)
- JOSEPH v. MONCY — Kerala High Court (2015-10-07)
- REGHUNATHA PRASAD @ REGHU @ JAGANATHA PRASAD v. RAJENDRA PRASAD — Kerala High Court (2015-09-22)
- SINIMOLE CHIRAYATH (MINOR) v. THE MANAGER — Kerala High Court (2015-09-22)
- ALEYAMMA GEORGE v. SUSAN PHILIP — Kerala High Court (2015-06-30)
- ST.JOHN'S WELFARE CENTRE v. EASTERN PROVINCE OF SISTERS OF ST.CHARLE — Kerala High Court (2015-06-09)